Shankarlal Sahu vs Smt. Phoolwati Sahu
2023 Latest Caselaw 9737 MP

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                                       IN THE HIGH COURT OF MADHYA PRADESH
                                                    AT JABALPUR
                                                          SA No. 1446 of 2015
                                           (SHANKARLAL SAHU Vs SMT. PHOOLWATI SAHU AND OTHERS)

                          Dated : 27-06-2023
                                 Shri Pradeep Acharya, learned counsel for the appellant.

                                 Shri B.D. Singh, learned counsel for respondents 1-3.

Heard on the question of admission. Appeal being arguable is admitted for final hearing on the following substantial questions of law :-

1. Whether on the facts and in the circumstances of the case learned courts below have erred in decreeing the suit ?

2. Whether on the basis of material available on record the suit filed by the plaintiff is barred by limitation ?

Also heard on I.A. No.16874/2015, which is an application under Order 41 Rule 5 CPC.

Learned counsel for the respondents prays for and is granted four weeks' time to file reply to the I.A. No.16874/2015.

List the case after four weeks.

In the meantime effect, operation and execution of the judgment and decree dated 30.07.2014 passed by the trial court shall remain stayed.

List after filing of the reply.

(DWARKA DHISH BANSAL) JUDGE

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Signature Not Verified Signed by: SWETA SAHU Signing time: 6/28/2023 10:22:49 AM